Abdul Qais Khan & Anr. vs Jamia Millia Islamia, Jamia ...
2012 Latest Caselaw 3825 Del

      *     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                        Date of Decision: 02.07.2012

+                        W.P.(C) No.518/1998

Abdul Qais Khan & Anr.                             ...    Petitioners

                                  versus

Jamia Millia Islamia,
Jamia Nagar, New Delhi
Through its Vice Chancellor & Anr.                 ...    Respondents


Advocates who appeared in this case:

For the Petitioners:     None.
For Respondents :        Mr.Rohit Gandhi & Mr.Romil Pathak


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR


ANIL KUMAR, J.

No one is present on behalf of the petitioner.

Mr.Rohit Gandhi, Advocate, appears on behalf of the respondents.

Perusal of the records reveals that Rule was issued on 5th February,

1998. Thereafter, the matter was taken up for hearing on 23rd August,

2011, however, no one had appeared on behalf of the petitioner.

Thereafter, the matter was again taken up for hearing on 15th

December, 2011, 2nd January, 2012 and on 20th March, 2012, however,

no one had appeared on behalf of the petitioner.

Today, again no one is present on behalf of the petitioner. In the

circumstances, the writ petition is dismissed in default for non-

appearance of the petitioner or his counsel.

ANIL KUMAR, J.

JULY 02, 2012 vk